Section 84 in Maharashtra Hereditary Offices Act, 1874
84. Grant of powers to Special Officer.
- [The [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] may from time to time confer on any officer specially selected for the purpose [or, so far as concerns any alienated village, on the holder or on any of the holders of such village or on any agent of the holder of such village] [These words were inserted by 15(1) of the Bombay Hereditary Offices (Amendment) Act, 1886 (Bombay 5 of 1886).] all or any of the powers and duties which under this Act are required to be performed by [a Commissioner or] [These words were inserted by Bombay 8 of 1958 s 3 Schedule.] a Collector, and may authorise the delegation to any Mamlatdar or Mahalkari of the power to fine hereditary village officers in sums not exceeding two rupees.[Powers and duties conferred under this section shall be exercised or performed subject to such conditions, if any, in addition to those specified in this Act, as the [[State] [This paragraph was added by 15(2) of the Bombay Hereditary Offices (Amendment) Act, 1886 (Bombay 5 of 1886).] Government] shall from time to time thinks fit to prescribe, and any order conferring powers and duties under this section may at any time be cancelled by [the [State] [The words 'Provisional Government' were substituted for the words 'Governor In Council' by the Adaptation of Indian Laws Order in Council.] Government].]
